Tamil Nadu Payment of Salaries (Second Amendment) Act, 1981*
| [Tamil Nadu Act No. 38 of 1981]* | [9th June, 1981] |
An Act further to amend the Tamil Nadu Payment of Salaries Act, 1951.
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-second Year of the Republic of India as follows:-
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 13th May, 1981, Part IV - Section 1, pages 615-616.
* Received the assent of the Governor on the 6th June, 1981, first published in the Tamil Nadu Government, Gazette Extraordinary on the 9th June, 1981 Valkasi 27, Thunmathi-2012-Thiruvalluvar Aandu.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Payment of Salaries (Second Amendment) Act, 1981.
(2)(a) Sections 2, 3, 4, 5 and 6 shall be deemed to have come into force on the 9th June, 1980.
(b) Clause (a) of section 8 shall be deemed to have come into force on the 30th June, 1977 and clause (b) of that section shall be deemed to have come into force on the 12th August, 1980.
2. Amendment of section 3, Tamil Nadu Act XX of 1951.- In section 3 of the Tamil Nadu Payment of Salaries Act, 1951 (Tamil Nadu Act XX of 1951) (hereinafter referred to as he principal Act), for the expression "house rent allowance of two hundred and fifty rupees per mensem; but the house rent allowance", the expression "house rent of a sum not exceeding two thousand rupees per mensem as may be fixed by the Public Works Department of the State Government for the house the Minister occupies in the City of Madras; but the house rent" shall be substituted.
3. Amendment of section 4, Tamil Nadu Act XX of 1951.- In section 4 of the principal Act,-
(a) in sub-section (1), for the expression "house rent allowance of two hundred and fifty rupees per mensem; but the house rent allowance the expression "house rent of a sum not exceeding two thousand rupees per mensem as may be fixed by the Public Works Department of the State Government for the house the Soeaker occupies in the City of Madras; but the house rent" shall be substituted;
(b) in sub-section (2), for the expression "house rent allowance of ore hundred rupees per mensem; but the house rent allowance", the expression "house rent of a sum not exceeding one thousand and five hundred rupees per mensem as may be fixed by the Public Works Department of the State Government for the house the Deputy Speaker occupies in the City of Madras; but the house rent" shall be substituted.
4. Amendment of section 5, Tamil Nadu Act XX of 1951.- In section 5 of the principal Act,-
(a) in sub-section (1), for the expression "house rent allowance of two hundred and fifty rupees per mensem; but the house, rent allowance" the expression "house rent of a sum not exceeding two thousand, rupees per mensem as may be fixed by the Public Works Department of the State Government for the house the Chairman occupies in the City of Madras; but the house rent" shall be substituted;
(b) in sub-section (2), for the expression "house rent allowance of one hundred rupees per mensem; but the house-rent allowance" the expression "house rent of a sum not exceeding One thousand and five hundred rupees per mensem as may be fixed by the Public Works Department of the State Government for the house the Deputy Chairman occupies in the City of Madras; but the house rent" shall be substituted.
5. Amendment of section 6, Tamil Nadu Act XX of 1951.- In section 6 of the principal Act,-
(a) in sub-section (1), the expression "a house rent allowance of one hundred rupees per mensem and" and the ??? portion beginning with the words "and a house rent allowance" and ending with the words "free of rent" shall be omitted;
(b) after sub-section (1), the following sub-section shall be inserted, namely:-
"(1-A) There shall be paid to each of the Parliamentary Secretaries including the Chief Parliamentary Secretary, a house rent of a sum not exceeding one thousand and five hundred rupees per mensem as may be fixed by the Public Works Department of the State Government for the house the Parliamentary Secretary or the Chief Parliamentary Secretary occupies in the City of Madras; but he house rent shall not be paid if they occupy a house provided by the State Government free of rent."
6. Amendment of section 6-A, Tamil Nadu Act XX of 1951.- (1) In section 6-A of the principal Act, in sub-section (1), for the expression house rent aflowanos of one hundred rupees per mensem; but the house rent allowance", the expression "house rent of a sum not exceeding one thousand and five hundred rupees per mensem as may be fixed by the Public Works Department of the State Government for the house the Leader of the Opposition in the Legislative Assembly or the Leader of the Opposition in the Legislative Council occupies in the City of Madras; but the house rent shall be substituted.
(2) In section 6-A of the principal Act, in sub-section (2), for the expression "house rent allowance of one hundred rupees per mensem", the expression "house rent of a sum not exceeding one thousand and five hundred rupees per mensem as may be fixed by the Public Work Department of the State Government for the house the Chief Government Whip in the Legislative Assembly of the Government Whip in the Legislative ??? occupies in the City of Madras; but the house rent not be paid to the Chief Government Whip in the Legislative Assembly and to the Government Whip in Legislative Council if they occupy a house provided by the State Government free of rent shall be substituted.
7. Amendment of section 6-B, Tamil Nadu Act XX of 1951.- In section 6-B of the principal Act, in sub-section (2),-
(a) for the expression "is paid a house rent Allowance", the expression "or the Chief Government Whip in the Legislative Assembly or the Government Whip in the Legislative Council is paid a house rent" shall be substituted;
(b) for the expression "furnished and be provided with such amenities as may be prescribed", the following shall be substituted, namely:-
"furnished and maintained and be provided with such amenities as may be prescribed.
Explanation.- For the purposes of this sub-section "maintained" in relation to a house does not include paying local rates and taxes but includes providing electricity and water."
8. Amendment of section 12, Tamil Nadu Act XX of 1951.- In section 12 of the principal Act,-
(a) in sub-section (2-A), for the words "??? hundred rupees per mensem", the words "two hundred and fifty rupees per mensem" shall be substituted;
(b) in sub-section (4-A), in clause (a), after the words "to travel", the words "either singly or with his or her spouse or any other relative in the case of lady members" shall be inserted.